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State of Haryana - Section

Section 10 in The Punjab Excise Act, 1914

10. (a) Other classes of excise officers.

- There shall be such other classes of excise officers as the State Government may by notification declare and the State Government may appoint as many person as it deems fit to be excise officers of these classes.
(b)Their powers. - The State Government shall by notification declare what powers under this Act shall be exercised by excise officers of each class.
(c)Mode of conferring powers. - In conferring powers under this Act the State Government may empower persons by name or in virtue of their office or classes of official generally by their official title.